BASAVANNEPPA SHIVAPPA HAVERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant being aggrieved by the judgment of the learned Single Judge in W. P. No. 24330 of 1992 has preferred this writ appeal.

(2.) THE facts, very briefly, are the tenant was in possession of agricultural land as a cultivating tenant with respect to 18 acres 16 guntas in sy. No. 816 and 12 acres 18 guntas in Sy. No. 827/1. The appellant filed form 7 for conferment of occupancy rights. The Land Tribunal by an order dated 19-2-1998 rejected the claim of the appellant. The appellant preferred an appeal to the Land Reforms Appellate Authority. During the pendency of the appeal, the Appellate Authority was abolished and the appeal was subsequently registered as C. P, No. 31 of 1990 and renumbered as W. P. No. 24330 of 1992.

(3.) THE learned Single Judge held that the appellant himself has mentioned in Form 7 that the owner of the land is not the landlord but is the receiver appointed by the Munsiff Court.